Grasim Industries Ltd. vs CIT 321 ITR 92 HC (Bombay) v. CIT vs Sunbeam Auto Ltd.

Devprabha Construction Private Ltd., Dhanbad vs. PCIT, Dhanbad

In the result, this appeal of the assessee is allowed

Bench: Shri George Mathan & Shri Ratnesh Nandan Sahay(Virtual Hearing) Devprabha Construction Private Ltd., P.C.I.T., Dev Villa, Behind Radha Swamy Arcade, Dhanbad, Vs. Saraidhela, Dhanbad-828127. Aayakar Bhawan, Luby Pan No. Aaecb 2652 A Circular Road, Dhanbad-826001 (Jharkhand) Appellant/ Assessee Respondent/ Revenue

…, it cannot be ITA 27/Ran/2024 Devprabha Construction P Ltd. Vs PCIT treated as erroneous order prejudicial to the interest of revenue, unless the view taken by the Assessing Officer is completely unsustainable in law." CIT v. DLF Power Ltd. (2009) 31 DTR 93 /229 CTR 27 I 329 ITR 289 / 185 Taxman 356 (Delhi)(High Court) - Where two views were possible on the issue, and one view is taken by the assessing officer while passing order under section 143(3) of the Act, which was also a plausible view, merely because the view benefited the assessee, the action of the assessing officer cannot be held to be erroneous by t…